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[Cites 0, Cited by 3] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(1) in The Karnataka Societies Registration Act, 1960.

(1)If a judgment is passed against the person or officer named on behalf of the society, such judgment shall not be enforced against the person or property of such person or officer, but shall be enforced against the property of the society.